Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 6] [Entire Act] NCT Delhi - Subsection Section 6(2) in Delhi District Courts Establishment (Appointment & Conditions of Service) Rules, 2012 (2)No man who has more than one wife living and no women who has marrieda man already having another wife, shall be eligible for appointment.
